Sunil S/O Vishnu Rathod And 3 ... vs State Of Maharashtra, Thr. Pso Ps ...
2021 Latest Caselaw 3812 Bom

                                             1                                    54-apl-185-21.odt

                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                                NAGPUR BENCH : NAGPUR.

                      CRIMINAL APPLICATION (APPP) NO. 332 OF 2021
                                                        IN
                    CRIMINAL APPLICATION (APL) NO. 185 OF 2021 (D)
                                Sunil S/o. Vishnu Rathod and others
                                                        Vs.
                  State of Mah. through P.S.O., P.S. Badnera, Dist. Amravati
         ------------------------------------------------------------------------------------------------
         Office Notes, Office Memoranda of                             Court's or Judge's Order
         Coram, appearances, Court's Orders
         or directions and Registrar's order
                          Shri T. U. Rathod, Advocate for applicants.
                          Shri S. D. Sirpurkar, A.P. P. for non-applicant/State.



                                           CORAM :-         Z. A. HAQ AND
                                                            AMIT B. BORKAR, JJ.

DATED :- 01.03.2021

This application is for speaking to minutes of the operative part in para no.7 of the judgment dated 16.02.2021 and to replace the words "Sessions Case No. 7/2020" by the words "Sessions Case No. 7/2021".

2. The office is directed to correct para no. 7 of the operative part of the judgment dated 16.02.2021 by replacing the words "Sessions Case No. 7/2020" by the words "Sessions Case No. 7/2021".

3. The Criminal Application is allowed accordingly.

                                       JUDGE                                         JUDGE


RR Jaiswal